PYNSKHEMLANG SOHTUN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Pursuant to the order dtd. 19/2/2026, issuing notice to the respondent Nos.3 to 5, Dr. N. Mozika, learned DSGI states that he has instructions to appear on behalf of the said respondents. He seeks time to file an affidavit-in-reply. Time granted. The same to be filed in the Registry on or before 20/3/2026, with an advance copy to the learned counsel for the petitioner.

(2.) Mr. A. Kumar, learned Advocate General also seeks time to file an affidavit-in-reply. The same also to be filed in the Registry on or before 20/3/2026, with an advance copy to the learned counsel for the petitioner.

(3.) Stand over to 25/3/2026.